Section 25(5) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
(5)The members of the Board shall receive such travelling and daily allowance as may be prescribed by statutes.Transitory provisionsThe following transitory provisions are made by Section 19 of M.P. Act 19 of 1985-"19. Transitory provisions.-As from the date of commencement of this Act, the following consequences shall, ensue-(i)the Board constituted under Section 25 of the principal Act, immediately before such commencement shall cease to exist;(ii)the functions of the Board shall, until the Board is reconstituted be carried on by such person or a committee of persons as the Kuladhipati may appoint in that behalf."
